RAJDHAR JHA Vs. UOI

JUDGEMENT

(1.) BY this writ petition, the petitioner prays for pension in terms of Swatantra Sainik Samman Pension Scheme, 1980-81.

(2.) AS per the Scheme, the concerned department of Union of India, which has to make the payment of the pension had written to the State Government for verification.

(3.) LEARNED counsel for the petitioner has drawn my attention to an order dated 15.07.2008, passed by the learned Judge of this Court in case of Sukhdeo Mahto v. UOI, W.P. (C) No. 19526/2005, which records that the Union of India has given the Swatantra Sainik Samman Pension to Sh. Sukhdeo Mahto.